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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1)(p) in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010

(p)In order to give proper signals towards transmission charges based on distance and direction, the transmission charge per circuit kilometre shall have to be made uniform for each voltage level and conductor configuration. For this purpose, total transmission charges to be recovered for all lines of a given voltage level and conductor configuration shall be divided by the total circuit kilometre for that voltage level and line configuration in order to arrive at the average transmission charge per circuit kilometre for that voltage level and conductor configuration. [***] [Deleted 'Such charges shall then be attributed to peak and other than peak periods of each season based on the hours constituting these periods.' by Notification No. L-1/44/2010-CERC, dated 1.4.2015 (w.e.f. 15.6.2010).] The total transmission charge for each line shall be recovered in proportion to the participation factors as detailed in Annexure - I to these Regulations. The process shall thereby ensure that the total charges for the lines are fully recovered;